Mohammed Bux vs State
2021 Latest Caselaw 317 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 8205/2020

Mohammed Bux S/o Ahmed Bux, Aged About 63 Years, By Caste Muslim, R/o 1018, Oad Basti, Gandhi Nagar, Mulla Talai, P.s. Amba Mata, District Udaipur. (Presently Confined At Central Jail Udaipur).

----Petitioner Versus State, Through P.P

----Respondent

For Petitioner(s) : Mr. Sudhir Saruparia (through VC) For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

08/01/2021

Heard. Perused the material available on record.

The trial is at the fag end. The trial court has recalled two

witnesses by exercising powers under Section 311 Cr.P.C. whereas

remaining evidence of the prosecution has already been

completed.

In this view of the matter, the trial court is directed to

conclude the trial by all means within a period of four months from

today.

With the above observations, the instant second bail

application is dismissed.

(SANDEEP MEHTA),J 74-Sudhir Asopa/-

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